(1)The record of an original civil suit or case shall be arranged in four Parts A, B, C, and D.(2)(i)Part-A shall contain the following papers:-(a)Index of papers.(b)The Order-sheet.(c)The plaint, petition or application together with any schedule annexed thereto.(d)Any process served upon the defendant together with the return of service in cases decreed ex-parte.(e)Written statements and oral statements of parties or their counsel or other persons recorded under Order X, Rule 1 and 2 of the Code.(f)The memorandum of issues.(g)Any award of arbitrators or petition of compromise, if given effect to in the decree, also the report together with the map (if any) of a Commissioner in matters relating to immovable property, if referred to or given effect to in the decree, but not any portion of the evidence taken by such Commissioner; also in the case of minors or lunatics any order of the court sanctioning a compromise as beneficial to the minor or lunatic.(h)Any order for, administration or for partition or for accounts or inquiry, with the direction given and the judgment upon which such order founded.(i)The judgment or final order.(j)The preliminary decree (if any) and the final decree.(k)The copy of any judgment and decree passed in appeal or revision.(l)Any other paper, which the Presiding Officer may, for reasons to be recorded in writing order to be placed in Part-A.(ii)Part-B shall contain the following papers:-(a)Index of papers.(b)All oral evidence.(c)Vakalatnama.(d)All petitions and papers not specified as included in any other part.(iii)Parl-C shall contain the following papers:-(a)Index of papers.(b)List of documents admitted in evidence on behalf of the plaintiffs.(c)Documents admitted in evidence on behalf of the plaintiffs.(d)List of documents admitted in evidence on behalf of the defendants.(e)Documents admitted in evidence on behalf of the defendants.(iv)Part-D shall contain the following papers:-(a)Index of papers.(b)All summonses, processes, returns thereto, lists of witnesses, petitions relating to the attendance of witnesses or adjournments, proceedings calling for or sending papers of records and affidavits relating to matters mentioned in this sub-rule petitions for grant of copies or for inspection of records and papers relating thereto.(3)The papers in each part of a record shall be arranged in the order in which they are set forth in these sub-rules. When there are several papers of the same kind, they shall be arranged in chronological order except that when a witness has been cross-examined or re-examined at a later stage of the proceedings, such cross-examination or re-examination shall be attached to his original deposition.(4)The record of a civil appeal case shall be arranged in four parts-A, B, C and D.(5)(i)Part-A shall contain the following papers:-(a)as in original case;(b)as in original case;(c)the petition or appeal, together with copies of judgments and decrees of lower courts;(d)as in original case;(e)any cross-objection filed by the respondent;(f)issues referred for trial by the appellate court with the findings thereon;(g)as in original case;(h)as in original case; and(i)as in original case.(ii)Parts B, C and D shall be arranged in the same manner as in an original case.(6)The record of an execution case shall be arranged in two parts-A and B.(7)(i)Part-A shall contain the following papers:-(a)Index of papers.(b)The Order-sheet.(c)The application for execution, together with any schedule annexed thereto and the copy of the decree.(d)Any petition raising any question as to the construction or effect of the decree and any counter petition.(e)The judgment of the court on such question.(f)The copy of any judgment passed in appeal or revision.(g)Nazir's return of delivery of possession.(h)Acknowledgment of receipt of possession.(i)Court copy of certificate of sale.(j)Receipt or acknowledgment of satisfaction of decree.(k)Power of attorney where it empowers the agent of counsel to receive money.(l)Order of commitment to civil prison and order of release therefrom, together with the jail report of execution of the order.(ii)Part-B shall contain the following papers-(a)Index of papers.(b)All papers not contained in Part A.(8)The record of an investigation into a claim or objection preferred during execution proceedings shall be separately complied and arranged as the record of an original case.
